D DHANAM Vs. STATE OF TAMIL NADU REPRESENTED BY THE DISTRICT COLLECTOR; DISTRICT COLLECTOR; REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree made in A.S. No. 88 of 1997, dated 13.03.2003, on the file of the Subordinate Judge, Pudukkottai, confirming the judgment and decree made in O.S. No. 12 of 1996, dated 30.04.1996, on the file of the principal District Munsif, Pudukkottai.

(2.) The gist and essence of the averments in the plaint is as follows:

(3.) The gist and essence of the averments in the written statement filed by the second defendant and adopted by the defendants 1 and 3 are as follows: